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[Cites 0, Cited by 0] [Section 55] [Entire Act]

State of Chattisgarh - Subsection

Section 55(4) in The Chhattisgarh Value Added Tax Act, 2005

(4)If the High Court is satisfied that the case stated is not sufficient to enable it to determine the question of law raised, it may call upon the [Tribunal] [Substituted by C.G. Act No. 2 of 2006.] to make such additions or alterations as the Court may direct in that behalf.